REGENT COMPUTRONICS PVT. LTD.

SUMAN SHARMA Appellant

V/S

Ayushman Hospital Respondents

Referred Judgements :-

V KISHAN RAO VS. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]
BALRAM PRASAD VS. KUNAL SAHA [REFERRED TO]
DR. (MRS.) CHANDA RANI AKHOURI AND ORS. VS. DR. M.A. METHUSETHUPATHI [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
S K JHUNJHUNWALA VS. DHANWANTI KUMAR & ANR [REFERRED TO]

JUDGEMENT

(1.) The present Complaint has been filed under Sec. 21(a) of the Consumer Protection Act, 1986 (for short, the 'Act 1986') by the Complainant - Suman Sharma and 3 Ors. against the Opposite Parties - M/s. Ayushman Hospital and its 2 doctors for the alleged medical negligence and wrong treatment which resulted into untimely death of the kin of the Complainants.

(2.) The Complaint

(3.) Defence: -

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SUMAN SHARMA Vs. AYUSHMAN HOSPITAL

Referred Judgements :-

JUDGEMENT

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